Securities And Exchange Board Of India - Subsection
Section 20(vi) in Securities and Exchange Board of India (Buy-Back of Securities) Regulations, 2018
(vi)The escrow amount may be released for making payment to the shareholders subject to at least 2.5 per cent of the amount earmarked for buy-back as specified in the resolution of the board of directors or the special resolution, as the case may be, remaining in the escrow account at all points of time.
